AKHILESHKUMAR RAJKARAN YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule on behalf of respondent-State.

(2.) The petitioner has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(3.) This application is preferred seeking release of muddamal vehicle being Rickshaw registration No.GJ-05- BY-4346, Chasis No.MD2A24AY0JWC67466 and Engine No.24YWJC51904 in connection with complaint being (PROHIBITION) III-C.R. No.668 of 2019 registered with Mahuva Police Station, Surat.